B.NARSAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri T.V.Kalyan Singh, learned counsel for the petitioners, learned Government Pleader for Services-III and Sri N.Ramu, learned Standing counsel for 2nd respondentCorporation. With the consent of learned counsel for the respective parties, this Writ Petition is disposed of at the admission stage.

(2.) This writ petition is filed seeking the following relief :-

(3.) It has been contended by the petitioners that they are working with the 2nd respondent as Nominal Muster Roll (NMR) workers for the last 25 years and they have completed 5 years of service as on the cut off date as per G.O.Ms.No.212, dt.22.04.1994 and are entitled for regularisation of their services. The petitioners further contend that since their cases are not considered for regularisation, they have filed O.A.No.6089 of 1999 before the then A.P.Administrative Tribunal and the Tribunal vide order dt.20.06.2007 disposed of the said O.A. with the following observations: